ISHVARBHAI SAMATBHAI CHUDASAMA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of rule for and on behalf of the respondent State.

(2.) By way of this Application filed under Section 482 of Criminal Procedure Code, 1973, the Applicant has prayed for quashing of FIR being C.R.No. 11202009200246 of 2020 registered with City 'B' Division Police Station, Jamnagar.

(3.) The Applicant has prayed for the prayers which reads as under: